CHINTAN PRABHUDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kurven Desai on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The present applicant who has been arraigned as an accused has preferred this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11199058230005 of 2023 registered with Cyber Crime Police Station, Bharuch for the offences punishable under Ss. 354A(1)(4), 469 and 500 of the Indian Penal Code and Sec. 66(c) of the Information Technology Act, 2000.